Section 13(5) in Telangana Electricity Reform Act, 1998
(5)Upon the grant of licence to the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] under clause (a) of sub-section (1) of section 15 of this Act, the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] shall discharge such powers and perform such duties and functions of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] State Electricity Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or the rules framed thereunder as the Commission may specify in the licence and it shall be the statutory obligation of the ["TSTRANSCO"] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] to undertake and duly discharge the powers, duties and functions so assigned.
